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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(b) in Occupational Safety, Health and Working Conditions Code, 2020

(b)the norms-
(i)appraising the hazards to employees and users to whom such hazards are exposed;
(ii)relating to relevant symptoms and appropriate energy treatment and proper conditions and precautions of safe use or exposure;
(iii)for monitoring and measuring exposure of employees to hazards;
(iv)for medical examination and other tests which shall be made available, by the employer or at his cost, to the employees exposed to hazards; and
(v)for hazard evaluation procedures like safety audit, hazard and operability study, fault free analysis, event free analysis and such other requirements;